Section 66 in Maharashtra Public Trust Rules, 1951
66. Compulsory provision for certain charges.
- Where immovable property is purchased or otherwise acquired or buildings are constructed under rule 64, such sum as the State Government may direct shall be set apart to meet the following charges and expenses, namely:(1)land revenue payable to Government,(2)taxes, rates and ceases payable to Government or to any local authority,(3)insurance charges,(4)repairs,(5)cost of management,(6)sinking or depreciation fund.
